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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in Karnataka Land Revenue Act, 1964

(2)Where on account of physical disability or other reason to be recorded, the officer conducting the inquiry does not take down the evidence himself, he shall cause such evidence to be taken down in full in writing in his presence and hearing and under his personal superintendence and direction, and such record shall be signed by him.